Karnataka High Court
Sri Anand Kumar K M vs State Of Karnataka on 22 March, 2018
Author: Raghvendra S.Chauhan
Bench: Raghvendra S.Chauhan
IN THE HIGH COURT OF KARNATAKA, AT BENGALURU
DATED THIS THE 22ND DAY OF MARCH, 2018
BEFORE
THE HON'BLE MR. JUSTICE RAGHVENDRA S.CHAUHAN
WRIT PETITION No. 65553/2016 (GM-RES)
BETWEEN:
Sri. Anand Kumar K.M.
S/o,Muniswamappa,
Aged about39 years,
R/at. Kallikuppa Village,
Bethamanagala Hobli,
Bangarpet Taluk,
Kolar District.
... PETITIONER
(By Sri./Smt : HARIKRISHNA S. HOLLA., Advocate)
AND:
1. State of Karnataka,
Department of energy,
2nd Floor, Vikasa Soudha,
Bangalore - 560 001
Represented by its secretary
2. Bangalore Electricity Supply Company
C.O. & M. Division, BESCOM,
Kolar.
Represented by its Executive Engineer (Ele)
3. Bangalore Electricity Supply Company
C.O. & M. Division, BESCOM,
Srinivasapura, ...2
Represented by its Assistant Executive Engineer
2 W.P. No. 65553/2016
4. Bangalore Electricity Supply Company,
Corporate Office,
Room No-1, Ground Floor Block -2,
K.R. Circle,
Bangalore - 560 001
Represented by its General Manager, DSM.
5. Bangalore Electricity Supply Company,
Corporate Office,
K.R. Circle,
Bangalore - 560 001
Represented by its Manager Director, (MD)
6. Karnataka Electricity Regulatory Commission,
6th & 7th Floor,
Mahalaxmi Chambers,
No. 9/2, M.G. Road,
Bengaluru - 560 001,
Represented by its Secretary
... RESPONDENTS
(By Sri./Smt : P. Prasanna Kumar Adv For C/R-2 & 4
in CP 16993/16
GA Served)
This Writ Petition is filed under Articles 226 & 227 of the Constitution of
India praying to quash the endorsement dated: 29.8.2016 vide Annexure-K
issued by the respondent no.2 terminating the PPA agreement dated: 3.3.2016
entered into between petitioner and respondent no.2. Direct the respondent
no.2 to commissioning of SRTPV installation of petitioner poultry farm sheds
in pursuance of PPA agreement dated: 3.3.2016 entered into between the
petitioner and respondent no.2.
This Writ Petition coming on for orders on this day the court made the
following order.
...3
3 W.P. No. 65553/2016
ORDER
The learned counsel for the petitioner is granted four weeks time to comply with the office objections, failing which, the petition shall stand dismissed automatically without reference to the Bench.
Sd/-
JUDGE T By : JAY C By : R R By : JAY COPY Sd/-
ASSISTANT REGISTRAR